MUKTA SAIKIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner seeks regular bail in a case registered against her for the offences under Sections 406, 420 and 120-B IPC.

(3.) The FIR in the case has been registered on the complaint of Sunil Kumar, who has alleged that he has been cheated by Anurag Sharma alias Anurag Saikia and Mukta wife of Anurag Saikia and brother-in-law Baldev Singh Chouhan. The complainant had made up his mind to send his son Raman Sharma abroad, who has passed 10+2 but was unemployed. He read an advertisement in the Punjab Kesari of Anurag Overseas Education Consultant Private Limited relating to sending persons abroad. The complainant contacted Anurag Sharma alias Anurag Saikia and informed about the particulars of his son and sought information for sending him abroad. Anurag Saikia informed that for sending his son Raman to New Zealand, an expenditure of '12 Lacs would be incurred. He also informed that for going to New Zealand, it is necessary to pass IELTS, but he has good links in New Zealand and would arrange to send his son there without passing IELTS. The complainant after discussing with his family agreed to pay '1,29,600/- at the beginning for preparation of documents. In April 2010, the complainant arranged money and called Anurag Saikia who came to collect it. On 3.6.2010, Anurag Sharma alias Anurag Saikia and his wife Mukta and brother-in-law Baldev Singh Chouhan came to Rajpura. The complainant took them to Eagle Motel and offered them lunch and paid '1,29,600/- in the presence of Santosh Chawla and his son Raman Sharma. The petitioner, her husband Anurag Sharma alias Anurag Saikia and his brother-in-law Baldev Singh Chouhan were also present. Baldev Singh Chouhan counted the amount and the petitioner put the same in her purse for which they gave a receipt. However, Raman has not been sent abroad and neither the amount has been returned.